1

AFR

In chamber

Case :­ WRIT ­ A No. ­ 7774 of 2020

Petitioner :­ Preeti Dubey And 6 Others

Respondent :­ Union Of India Through Its Secretary Of 

Surface Road Transport

Counsel for Petitioner :­ Siddharth Nandan,Ramesh Kumar 

Shukla

Counsel for Respondent :­ A.S.G.I.,C.S.C.

Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Dr. Yogendra Kumar Srivastava,J.

(Per : Dr. Yogendra Kumar Srivastava,J.)

1.Heard Sri Siddharth Nandan, learned counsel for the

petitioners and Sri Amit Manohar, learned Additional Chief

Standing Counsel for the State­respondents.

2.This   writ   petition   has   been   filed   praying   for   the

following reliefs:

"I. A writ or direction in the nature of certiorari quashing the

impugned   order   dated   14.02.2020   passed   by   Assistant

Regional   Transport   Officer   (Administration),   Rampur   i.e.

Respondent No.4 (contained as Annexure No.03 to the writ

petition).

II. A writ or direction in the nature of certiorari quashing the

impugned order dated 14.02.2020 passed by the Additional

Transport Commissioner (Revenue) Uttar Pradesh and order

dated 21.01.2020 passed by Transport Commissioner, State

of U.P. (contained as Annexure No.01 & 02 to the writ

petition).

III. A writ or direction in the nature of mandamus directing

the Respondent authorities not to interfere in the plying of

the vehicles in question till such time the registration and

fitness certificates are valid or notifications under Section

111 of the Act, 1988 are issued changing the norms." 

3.In terms of the aforementioned prayers, the petitioners

have sought to challenge the circular dated 21.01.2020 issued

by the Transport Commissioner, U.P. whereunder directions

have been issued for inspection of bus/sleeper coaches and to

Neutral Citation No. - 2021:AHC:35617-DB

2

cancel their certificate of fitness in case the vehicles are found

to   be   not   in   conformity   with   the   prescribed   standards.

Grievance   is   also   against   the   subsequent   circular   dated

14.2.2020 issued by the Additional Transport Commissioner

Uttar Pradesh containing a direction that the registration of

buses be made only where the bus/sleeper coaches are in

conformity with AIS 052, AIS 119, AIS 139 and AIS 153

standards and upon completion of the particulars specified

under Form 22­B. The notices dated 14.02.2020 issued to the

petitioners   by   the   Assistant   Regional   Transport   Officer,

Gorakhpur directing them to ensure that their sleeper coaches

are in conformity with the specifications under Rules 136­A

and 139 of the Uttar Pradesh Motor Vehicles Rules, 1998

1

,

within a period of fifteen days and to submit their vehicles for

inspection failing which the certificate of fitness issued to

them would be cancelled, have also been challenged. 

4.The challenge raised by the petitioners to the aforesaid

circulars/notices, as noted by us in our earlier order dated

15.10.2020 is on the following grounds :­

(i) Section 111(2)(a) of the Central Motor Vehicles Act, 1988

(hereinafter referred to as 'the Central Act, 1988') provides

the   domain   of   the   State­Government   for   making   rules

regulating the construction of motor vehicles. Therefore, the

power to make rules in this regard has been conferred upon

the State Government and not upon the Central Government.

Under the circumstances, Rule 125­C(4) of the Central Motor

Vehicle   Rules   1989   and   the   AIS­119/   AIS­052   ­   2016

Standards,  shall  not  be   applicable  to  the   vehicles   of   the

petitioners.

(ii) Since Rule 125­C of the Central Rules, 1989 as amended

1.   the Rules, 1998

3

by   G.S.R.905(E)   dated   23.09.2016   is   not   applicable,

therefore, impugned circular dated 14.02.2020 issued by the

Additional Transport Commissioner (Revenue) Uttar Pradesh

and the Circular dated 21.01.2020 issued by the Transport

Commissioner   and   the   consequential   notices   dated

14.02.2020   issued   by   the   Assistant   Transport   Officer

(Administration), Gorakhpur, are wholly without authority of

law.

(iii) The rule making power under Section 111 of the Central

Act, 1988 relating to the construction of vehicles has been

specifically conferred upon the State Government. There is no

provision under the Uttar Pradesh Motor Vehicle Rules, 1998

(hereinafter referred to as the 'the U.P. Rules, 1998'), which

provides for implementation of AIS­119 (REV.1) : 2016 or

AIS­052­2016. Therefore, in the absence of any provision in

this regard in the U.P. Rules, 1998, the impugned notices

dated 14.02.2020 requiring the petitioners to make changes

in their vehicles as per standards AIS 119/ AIS 052 ­ 2016, is

without authority of law. Thus, unless the State Government

frames rule to incorporate or adopt AIS 119/ AIS 052 ­ 2016

by framing rules or inserting provisions in the U.P. Rules,

1998, the same cannot be imposed against the petitioners in

the State of Uttar Pradesh. 

(iv) As an alternative, it is submitted that in the event, the

court finds that the circulars and notices are valid and the

petitioners are required to comply with it, then some time

may be granted to comply with it inasmuch as the period for

compliance provided in the notice, was affected by COVID­19

Pandemic   period   and   as   such   no   step   could   be   taken.

Therefore,   for  compliance,   some   reasonable   time  may  be

granted. 

4

5.Learned Additional Chief Standing Counsel appearing

for the State respondents has controverted the contention

raised by the petitioners by submitting that the buses/sleeper

coaches are required to be in conformity with the standards

prescribed under Rule 125­C of the Central Motor Vehicles

Rules, 1989

2

. He submits that under the Notification No. 895

(E) dated 20.09.2016 issued by  the Central Government,

which has been referred to in circular dated 14.2.2020 issued

by the Transport Commissioner, it is provided that certain

standards of AIS 052 are applicable from 01.01.2017 and

certain other standards are applicable in the second phase

from 01.01.2018 and that AIS 119 standards are applicable

for   sleeper   buses   from   March,   2017.   Further,   AIS   139

standards are applicable from September, 2017 in respect of

double decker bus in buses with more than 22 seats excluding

driver and AIS 153 standards are applicable from 01.04.2019.

He has also drawn attention of the Court to Rule 126 which

provides   that   prototype   of   every   motor   vehicle   is   to   be

subjected to test and that in terms of Notification No. 368 (E)

dated 13.04.2018, a self certificate of compliance by the bus

body builder is to be submitted in Form 22­B. It was further

submitted that Rule 125­C of the Central Rules, 1989 is fully

applicable in respect of matters relating to bus body design

and safety norms which is under the exclusive domain of the

Central Government under Section 110 of the Motor Vehicles

Act, 1988

3

 and is not covered under the rule making power of

the State Government under Section 111 of the said Act. 

6.Referring to the registration certificates, which copies

have been annexed along with writ petition, it was submitted

that all the vehicles in question are registered after the year

2.   the Rules, 1989

3.   the Act, 1988  

5

2018, therefore compliance with the prescribed standards as

referred in the circular dated 14.2.2020 is mandatory and

accordingly the inspection notices as contained in annexure 3

to the writ petition have rightly been issued and the writ

petition challenging the circulars and notices is liable to be

dismissed. 

7.In order to appreciate the rival contentions the relevant

statutory provisions may be adverted to.

8.The law relating to motor vehicles is governed in terms

of the Motor Vehicles Act, 1988. Chapter IV of the Act, 1988

deals with registration of motor vehicles. Section 39 provides

for the necessity of registration  and it mandates that no

person shall drive any motor vehicle and no owner of a motor

vehicle shall cause or permit the vehicle to be driven in any

public place or in any other places unless the vehicle is

registered in accordance with the provisions under Chapter

IV. Section 56 prescribes the requirement of a certificate of

fitness and in terms thereof a transport vehicle shall not be

deemed to be validly registered for the purposes of Section

39, unless it carries a  certificate  of fitness in such  form

containing   such   particulars   and   information   as   may   be

prescribed to the effect that the vehicle complies for the time

being with all the requirements under the Act and the rules

made thereunder. Sub­section (4) of Section 56 provides that

the certificate of fitness may be cancelled by the prescribed

authority   on   being   satisfied   that   the   vehicle   no   longer

complies with all the requirements of the Act and the rules

made thereunder, and on such cancellation, the certificate of

registration or permit granted in respect of the vehicle shall

be deemed to be suspended. 

6

9.For ease of reference, Sections 39 and 56 are extracted

below :­

“39. Necessity for registration­ No person shall drive

any motor vehicle and no owner of a motor vehicle shall

cause or permit the vehicle to be driven in any public

place   or   in   any   other   place   unless   the   vehicle   is

registered   in   accordance   with   this   Chapter   and   the

certificate of registration of the vehicle has not been

suspended   or   cancelled   and   the   vehicle   carries   a

registration mark displayed in the prescribed manner:

Provided that nothing in this section shall apply to a

motor vehicle in possession of a dealer subject to such

conditions   as   may   be   prescribed   by   the   Central

Government. 

56. Certificate of fitness of transport vehicles­ (1) Subject

to the provisions of sections 59 and 60, a transport vehicle

shall not be deemed to be validly registered for the purposes

of section 39, unless it carries a certificate of fitness in such

form containing such particulars and information as may be

prescribed   by   the   Central   Government,   issued   by   the

prescribed   authority,   or   by  an  authorised   testing   station

mentioned in sub­section (2), to the effect that the vehicle

complies for the time being with all the requirements of this

Act and the rules made thereunder:

    Provided   that   where   the   prescribed   authority   or   the

"authorized testing station" refuses to issue such certificate,

it shall supply the owner of the vehicle with its reasons in

writing for such refusal.

(2) The "authorized testing station" referred to in sub­section

(1)  means a vehicle service station or public or  private

garage which the State Government, having regard to the

experience,   training   and   ability   of   the   operator   of   such

station or garage and the testing equipment and the testing

personnel therein, may specify in accordance with the rules

made by the Central Government for regulation and control

of such stations or garages.

(3) Subject to the provisions of sub­section (4), certificate of

fitness shall remain effective for such period as may be

prescribed by the Central Government having regard to the

objects of this Act.

(4) The prescribed authority may for reasons to be recorded

in   writing   cancel   a   certificate   of   fitness   at   any   time,   if

satisfied   that   the   vehicle   to   which   it   relates   no   longer

complies with all the requirements of this Act and the rules

made thereunder; and on such cancellation the certificate of

7

registration of the vehicle and any permit granted in respect

of   the   vehicle   under   Chapter   V   shall   be   deemed   to   be

suspended   until   a   new   certificate   of   fitness   has   been

obtained: 

   Provided that no such cancellation shall be made by the

prescribed authority unless such prescribed authority holds

such technical qualification as may be prescribed or where

the   prescribed   authority   does   not   hold   such   technical

qualification on the basis of the report of an officer having

such qualifications.

(5) A certificate of fitness issued under this Act shall, while

it remains effective be valid throughout India.”

10.The subject matter relating to construction, equipment

and maintenance of motor vehicles is provided for under

Chapter VII of the Central Motor Vehicles Act, 1988. Sections

110 and 111 which contain the rule making powers of the

Central Government and the State Government, respectively,

are as follows :­

“110. Power of Central Government to make rules–(1)

The Central  Government  may  make rules regulating  the

construction, equipment and maintenance of motor vehicles

and   trailers  with   respect   to  all   or   any   of   the   following

matters, namely:­­

(a) the width, height, length and overhand of vehicles and

of the loads carried;

(b) the size, nature, maximum retail price and condition of

tyres,   including   embossing   thereon   of   date   and   year   of

manufacture, and the maximum load carrying capacity;

(c) brakes and steering gear;

(d) the use of safety glasses including prohibition of the use

of tinted safety glasses;

(e) signalling appliances, lamps and reflectors;

(f) speed governors; 

(g) the emission of smoke, visible vapour, sparks, ashes, grit

or oil;

(h) the reduction of noise emitted by or caused by vehicles;

(i) the embossment of chassis number and engine number

and the date of manufacture;

(j) safety belts, handle bars of motor cycles, auto­dippers

8

and   other   equipments   essential   for   safety   of   drivers,

passengers and other road user;

(k) standards of the components used in the vehicle as

inbuilt safety devices;

(i) provision for transportation of goods of dangerous or

hazardous nature to human life;

(m) standards for emission of air pollutants;

(n) installation of catalytic convertors in the class of vehicles

to be prescribed;

(o) the placement of audio­visual or radio or tape recorder

type of devices in public vehicles;

(p) warranty after sale of vehicle and norms therefor:

  Provided that any rules relating to the matters dealing with

the protection of environment, so far as may be, shall be

made after consultation with the Ministry of the Government

of India dealing with environment.

(2) Rules may be made under sub­section (1) governing the

matters   mentioned   therein,   including   the   manner   of

ensuring   the   compliance   with   such   matters   and   the

maintenance of motor vehicles in respect of such matters,

either generally in respect of motor vehicles or trailers or in

respect of motor vehicles or trailers of a particular class or in

particular circumstances. 

(3) Notwithstanding anything contained in this section,­­

(a) the Central Government may exempt any class of

motor vehicles from the provisions of this Chapter;

(b)   a   State   Government   may   exempt   any   motor

vehicle or any class or description of motor vehicles

from the rules made under sub­section (1) subject to

such conditions as may be prescribed by the Central

Government. 

111. Power of State Government to make rules ­  (1) A

State   Government   may   make   rules   regulating   the

construction, equipment and maintenance of motor vehicles

and   trailers   with   respect   to   all   matters   other   than   the

matters specified in sub­section (1) of section 110. 

(2) Without prejudice to the generality of the foregoing

power, rules may be made under this section governing all

or any of the following matters either generally in respect of

motor vehicles or trailers or in respect of motor vehicles or

trailers of a particular class or description or in particular

circumstances, namely:­­

(a) seating arrangements in public service vehicles and the

protection of passengers against the weather; 

9

(b) prohibiting or restricting the use of audible signals at

certain times or in certain places;

(c) prohibiting the carrying of appliances likely to cause

annoyance or danger;

(d)   the   periodical   testing   and   inspection   of   vehicles   by

prescribed authorities (and fees to be charged for such test);

(e)   the   particulars   other   than   registration   marks   to   be

exhibited by vehicles and the manner in which they shall be

exhibited;

(f) the use of trailers with motor vehicles; and 

(g) [xxx]”

11.In exercise of the rule making powers under the Act,

1988, the Central Motor Vehicles Rules, 1989 have been

made   and   Chapter   V   thereof   deals   with   construction,

equipment and maintenance of motor vehicles.

12.Rule 125­C deals with body code. The aforesaid rule

was inserted by G.S.R. 589 (E), dated 16.09.2005 by virtue of

the Central Motor Vehicles (Fifth Amendment) Rules, 2005.

Rule 125­C as inserted by the aforesaid amendment was as

under:­

"125­C. Body building and approval:­ (1) On a date to

be notified, the testing and approval for body building

of buses shall be in accordance with AIS:052:2001 as

amended   from   time   to   time   for   vehicles   mentioned

therein,   till   the   corresponding   BIS   specifications   are

notified under the Bureau of Indian Standards Act, 1986

(63 of 1986). 

(2) The testing and approval for the body building of

school buses shall be in accordance with AIS:063:2005

as amended from time to time for vehicles mentioned

therein,   till   the   corresponding   BIS   specifications   are

notified under the Bureau of Indian Standards Act, 1986

(63 of 1986)." 

13.Sub­rule (1) of Rule 125­C was substituted by G.S.R.

287 (E) dated 22.04.2014 to read as under  :­

“125­C. Body building and approval. ­ [(1) On and after

10

the 1st day of October, 2014, the testing and approval for

body building of new models of buses with seating capacity

of   13   or   more   passengers   excluding   driver   shall   be   in

accordance with AIS:052 (Revision 1)­2008, as amended

from time to time, for vehicles mentioned therein, till the

corresponding   BIS   specifications   are   notified   under   the

Bureau of Indian Standards Act, 1986 (63 of 1986)]

    Provided   that   the   provision   of   this   rule   shall   be

implemented in two phases. In first phase, the provisions of

AIS   052   (Rev.   1)­2008,   excluding   the   parameters   and

requirements given in Table­1 below, shall be applicable on

and after 1st day of January, 2017. In second phase, the

provisions of AIS­052 (Rev. 1)­2008, as amended from time

to   time,   and   the   parameters   and   requirements   given   in

(Table­1) below, shall be applicable on and after 1st day of

January, 2018.

(Table ­1)

(Additional Technical Provisions of AIS: 052(Rev­1))

Sr. No. Nature of Test/

Parameters

Requirements of

Specific Clauses of

AIS­052 (Rev.1)

(1) (2) (3)

1. Scope and Definitions

(As applicable)

1.0

2. Body Structure

Strength

3.1

3. Body Structure

Stability

3.2

4. Window Retention 3.6

5. Window Frames 3.6.5.5

6. Wind Screen Wiping

System and Driver's

field of Vision

3.10

7. Test Methods (As

applicable)

Chapter 6

8. Vertical orientationAnnexure I,Table with 

11

for dipped beam ­

head lamp

title "Details about Safety 

Critical Components/ 

systems"

9. Seat Anchorages

 Provided further that the operation of the airport passenger

bus   shall   be   restricted   within   the   airport   premises,   for

movement of passengers and such buses shall be provided

with   a   marking   “RESTRICTED   USE:   WITHIN   AIRSIDE

OPERATIONS ONLY” with a letter  size of  not less than

50mm in height on each side of the bus.”

14.The legislative history of the Rule 125­C indicates that

the provision has undergone various changes from time to

time. The aforementioned Rule as it presently stands, read as

follows :­

“125C. Body building and approval. ­ (1) On and after the

1st day of October, 2014, the testing and approval for body

building of new models of buses with seating capacity of 13

or more passengers excluding driver shall be in accordance

with AIS:052 (Revision 1)­2008, as amended from time to

time, for vehicles mentioned therein, till the corresponding

BIS specifications are notified under the Bureau of Indian

Standards Act, 1986 (63 of 1986):

  Provided   that   the   provision   of   this   rule   shall   be

implemented in two phases:

In first phase, the provisions of AIS 052 (Rev. 1)­2008,

excluding the parameters and requirements given in Table­1

below, shall be applicable on and after 1st day of January,

2017.

In second phase, the provisions of AIS­052 (Rev.1)­2008, as

amended   from   time   to   time,   and   the   parameters   and

requirements given in (Table­1) below, shall be applicable

on and after 1st day of January, 2018.

(Table ­1)

(Additional Technical Provisions of AIS: 052(Rev­1))

Sr. No.Nature   of   Test/

Parameters

Requirements of

Specific Clauses of

AIS­052 (Rev.1)

(1) (2) (3)

12

1. Scope and Definitions

(As applicable)

1.0

2. Body Structure

Strength

3.1

3. Body Structure

Stability

3.2

4. Window Retention 3.6

5. Window Frames 3.6.5.5

6. Wind Screen Wiping

System and Driver's

field of Vision

3.10

7. Test Methods (As

applicable)

Chapter 6

8. Vertical orientation

for dipped beam ­

head lamp

Annexure I, Table with

title "Details about Safety

Critical

Components/systems"

9. Seat Anchorages

(2) The testing and approval for the body building of school

buses shall be in accordance with AIS:063:2005 as amended

from time to time for vehicles mentioned therein, till the

corresponding   BIS   specifications   are   notified   under   the

Bureau of Indian Standards Act, 1986 (63 of 1986). 

(3)All goods vehicles of Category N2 and of Category N3,

either manufactured by a vehicle manufacturer or a body

builder   on   drive   away   chassis   vehicles   shall,   till   the

corresponding  BIS  specifications  are  notified  under  the

Bureau of Indian Standards Act, 1986 (63 of 1986) comply 

with the provisions of AIS­093 (Rev. 1)­2015, as specified in

Table I and Table II below, namely :­                     

    Table I

Sr.

No.

Test Parameters   Requirements of

Specific Clauses

of AIS­093

13

(Rev.1)

(1) (2) (3)

1. Overall Dimensions 2.1.1

2.External Projections for cabin2.1.2

3. Driver/Co­passenger Door 2.1.3

4. Climb Facility 2.1.4

5. Hand Holds 2.1.5

6. Window on Cab Door 2.1.6

7.  Driver Seat/Co passenger seat2.1.7

8. Safety Belt Assemblies and

Anchorages

2.1.8

9. Sleeper Berth 2.1.9

10.Mudguards/Spray suppression

devices

2.1.10

11. Driver Work Area 2.1.11

12. Steering Wheel 2.1.12

13.  Placement of Instrument Panel2.1.13

14. Position of Controls 2.1.14

15. Stowage Space 2.1.15

16 First Aid Box 2.1.16

17.Truck Cab Structural Strength 2.2.1

18.  Front Under run Protective

Device (FUPD)

2.2.2

14

19. Cab Mounting Arrangement

and Strength Requirements

2.2.3

20.  Protection of the Occupants in

tthe Event of a Lateral Collision

2.2.4

21.Installation requirements for

Lighting & Signaling devices

(except for the vertical

orientation of the dipped beam)

2.2.5

22. Rear view mirror 2.2.6

23. Driver's Work Area 2.2.7

24. Door Locks & Hinges 2.2.8

25. Window 2.2.9

26. Wind Screen and Wind Screen

Wiping System

2.2.11

27. Fire extinguishers 2.2.12

28. Cab and Body gap 3.2.2

29.Stowage Space/Luggage Carrier 3.2.3

30. Mudguards/ Spray Suppression

Devices

3.2.4

31.  Protection of the Occupants of

Goods­carrying Power­driven

Vehicles against the Shifting of

Loads

3.4.1

32.Retro­Reflective Markings for

Heavy and Long Vehicles

3.4.5

33. Lateral Protective device 3.4.6

34.Rear Under run Protective

Device (RUPD)

3.4.7

15

35. Internal Lighting 4.1.2

36. Position of illumination devices4.1.3

37. Driver Cab lighting 4.2

38. Electrical cables 4.3.1

39. Fuse 4.3.2

40.Terminals, Connectors and

Elements

4.3.3

41. Safety requirements 4.4

42. Batteries 4.5

43.Technical Provisions for Base

Vehicles

5.3

44.Manner of Display of Class

Labels and Identification Marks

5.5

Table II

Sr. No. Nature of Test/

Parameters

Requirements of

Specific Clauses of

AIS­093 (Rev.1)

(1) (2) (3)

1. Categorization of Truck

Load Bodies

3.1

2. General Requirements 3.2

3. Overall Dimensions 3.2.1

4. Rope Hooks and other

Provisions

3.2.5

5. Working Stability 3.3.1

6. Mounting of the Body or 3.3.2

16

Load Platform of

Commercial Vehicles

7. Body Construction

requirements

3.3.3

8.Securing the Load on the

Load body

3.4.2

9. External Projection 3.4.3

10.Installation requirements

for Lighting & Signaling

devices (except for the

vertical orientation of the

dipped beam)

3.4.4

11. External Lighting 4.1.1

12. Type of Bulbs for lamp

Assemblies

4.1.4

13. Technical Provisions for

Bodies

5.4

14. Container Size

Designations and Sizes

Codes

6.4

15. Recommendations for

Slacking of Load

6.5

16. Twist Locks 6.6

17. Container securing

arrangements

6.7

18.Attaching Sub­frames and

Bodies

6.8

19. Tanker Mounting 6.9

20. Stability Criteria 7.5

17

21. Modification of the

Vehicle Type and

Extension of Approval

7.6

22. Roll Over Stability/ Tilt

Table Test Procedure

Annexure ­ 1

23. Lateral Stability

Calculation

Annexure ­ 2

The vehicles referred to in sub rule (3) shall, on and after

the 1st day of October, 2018 comply with the provisions of

the AIS specified in column (3) of the Table I of the said

sub­rule, in respect of the test parameters specified in the

corresponding column (2) of the said table; and on after the

1st day of October, 2019, comply with the provisions of the

AIS specified in column (3) of Table II, in respect of the test

parameters specified in the corresponding column (2), of the

said table:

   Provided that the manufacturers or the body builder of the

vehicles referred to in sub­rule (3) shall, with effect from the

1

st

  day of April, 2017, be fitted with an air conditioning

system for the cabin.

(4) On and after expiry of six months from the date of

commencement   of   the   Central   Motor   Vehicles   (14th

Amendment) Rules, 2016, the testing and approval for body

building of sleeper coaches shall be in accordance with AIS­

119   (Rev.1):2016,   as   amended   from   time   to   time,   for

vehicles mentioned therein, till the corresponding Bureau of

Indian   Standards   specifications   are   noticed   under   the

Bureau of Indian Standards Act, 1986 (63 of 1986).

   Provided that the vehicles, manufactured on and after the

1st January, 2018 shall be fitted with an air conditioning

system for the cabin or with the truck cabin ventilation

system   in   accordance   with   AIS­056   (Rev.   1):   2017,   as

amended   from   time   to   time,   till   the   corresponding   BIS

specification   are   notified   under   the   Bureau   of   Indian

Standards Act, 2016 (11 of 2016):

     Provided further that in regard to the vehicles which are

sold in the form of drive away chassis, the manufacturer

shall supply a type approved kit of forced ventilation items

as defined in AIS­056 (Rev. 1):2017 to facilitate the body

builder   in   installing   the   kit   as   specified   within   such

standard.

(5)  On and after the expiry of six months from the date of

commencement   of   the   Central   Motor   Vehicles   (Third

Amendment) Rules, 2017, the testing and approval for body

building of double decked buses shall be in accordance with

18

AIS­139:2016,   as   amended   from   time   to   time,   till   the

corresponding Bureau of Indian Standard specifications are

notified under the Bureau of Indian Standards Act, 1986 (63

of 1986).”

15.The first proviso to sub­rule (1) which was substituted

by G.S.R. 895 (E) dated 20.09.2016 with effect from the same

date, provides for implementation of the rule in two phases.

In the first phase, the provisions of AIS 052 (Rev.1)­2008

excluding   the   parameters   and   requirements   specified   in

Table­1 thereof, were made applicable on and after 1

st

 day of

January, 2017. In the second phase, the provisions of AIS­052

(Rev.1)­2008,   as   amended   from   time   to   time,   and   the

parameters and requirements given in Table­1, were made

applicable on and after 1

st

 day of January, 2018.

16.As per the amended rules, Rule 47 (1) (g) of the Rules,

1989 as inserted by G.S.R. 368 (E) dated 13.04.2018 (w.e.f.

13.04.2018) a self certification of the bus body built on a

drive away chassis by the bus body builder to the provisions

of the Code and practice for bus body design and approval

AIS:052 as amended from time to time, is required to be

submitted in the prescribed Form 22­B

17.The circular dated 21.1.2020 issued by the Transport

Commissioner   takes   notice   of   the   fact   that   certain

buses/sleeper coaches which were plying in the State of Uttar

Pradesh were not in conformity with the prescribed standards

and accordingly referring to Rule 126 which provides that

prototype of every motor vehicle is to be subjected to test and

only   thereupon   the   vehicles   are   registered   and   also   the

provisions under the Rules, 1989 with regard to the bus body

being in conformity with the standards prescribed under AIS

119 and referring to Rule 167 of the Uttar Pradesh Motor

19

Vehicle   Rules,   1998,   directions   have   been   issued   for

inspection of buses/sleeper coaches and in the event they

being not in conformity with the prescribed standards to

proceed for cancellation of the certificate of fitness issued to

them.

18.The circular dated 14.02.2020 issued by the Additional

Transport Commissioner contains reference to sub­rule (1) of

Rule   125­C,   as   substituted   by   G.S.R.   287   (E)   dated

22.04.2014, whereunder it is provided that on and after the

1

st

 day of October, 2014, the testing and approval for body

building of new models of buses with seating capacity of 13 or

more passengers excluding driver shall be in accordance with

AIS: 052 (Revision 1)­2008, as amended from time to time,

for vehicles mentioned therein, till the corresponding BIS

specifications   are   notified   under   the   Bureau   of   Indian

Standards Act, 1986.

19.It also refers to G.S.R. 895 (E) dated 20.09.2016, by

means of which the first proviso to sub­rule (1) has been

substituted providing for the applicability of certain provisions

of AIS 052 on and after 01.01.2017 and the applicability of

the remaining provisions of AIS 052 in the second phase on

and after 01.01.2018. 

20.The circular further contains reference to Rule 126 of

the Rules, 1989 which provides that prototype of every motor

vehicle is to be subject to test, and also the requirement of a

self certification of compliance of the bus body built on a

drive away chassis by the bus body builder to the provisions

of the Code and practice for bus body design and approval

AIS:052, as amended from time to time, in the prescribed

Form 22­B. Referring to the aforementioned provision, the

20

circular   contains   directions   to   the   effect   that   only   upon

verification of conformity to the aforementioned standards

under AIS 052, AIS 119, AIS 139 and AIS 153 by the sleeper

buses and submission of the necessary self certification under

Form 22­B, the registration of the buses/sleeper coaches be

made.

21.A   plain   reading   of   the   provisions   contained   under

Sections 110 and 111 of the Act, 1988 which contain the rule

making powers of the Central Government and the State

Government   would   show   that   the   powers   of   the   Central

Government and the State Government with regard to making

rules regulating the construction, equipment and maintenance

of motor vehicles and trailers as specified under Sections 110

and 111 are in respect of matters which are distinct. Rule

125­C which relates to the subject matter of testing and

approval for body building of the buses clearly falls within the

domain of the rule making power of the Central Government

under Section 110 and not under the rule making power of

the State Government under Section 111.

22.The   rule   making   power   of   the   Central   Government

under sub­section (1) of Section 110  of the Act, 1988 relates

to matters relating to: (a) the width, height,   length and

overhand of vehicles and of the loads carried; (b) the size,

nature, maximum retail price and condition of tyres, including

embossing thereon of date and year of manufacture, and the

maximum load carrying capacity (c) brakes and steering gear;

(d) the  use of  safety glasses including prohibition of the use

of tinted safety glasses; (e) signalling appliances, lamps and

reflectors; (f) speed governors; (g) the  emission of  smoke,

visible  vapour, sparks, ashes, grit or oil; (h) the reduction of

21

noise emitted by or caused by vehicles; (i) the  embossment

of   chassis   number   and   engine   number   and   the   date   of

manufacture; (j) safety   belts, handle bars of motor cycles,

auto­dippers and other   equipments essential for safety of

drivers, passengers and other road user; (k) standards  of the 

components used  in  the  vehicle  as inbuilt safety devices; (l)

provision   for   transportation   of   goods   of   dangerous   or

hazardous nature to human life; (m) standards for emission

of air pollutants; (n) installation of catalytic convertors in the

class of vehicles to be prescribed: (o) the placement of audio­

visual or radio or tape recorder type of devices in pubic

vehicles;   (p)   warranty   after   sale   of   vehicle   and   norms

therefor:

23.Sub­section (2) of Section 110 of the Act, 1988 provides

that rules may be made under sub­section (1) governing the

matters   mentioned   therein,   including   the  manner   of 

ensuring   the   compliance   with   such   matters   and  the

maintenance of motor vehicles in respect of such matters, 

either  generally  in  respect  of  motor  vehicles  or trailers or 

in respect  of motor vehicles or trailers of a particular class or

in particular circumstances.  

24.Section 111 provides for the rule making powers of the

State Government and in terms of sub­section (1) thereof a

State   Government   may   make   rules   regulating   the

construction, equipment and maintenance of motor vehicles

and trailers with respect to all matters other than the matters

specified in sub­section (1) of section 110.

25.Sub­section (2) of Section 111 provides that without 

prejudice to  the generality of the foregoing power, rules may 

be made   under this section governing   all or   any of   the

22

following   matters   either   generally   in   respect   of   motor 

vehicles or trailers or  in respect  of motor vehicles or trailers

of   a   particular   class   or   description   or   in   particular

circumstances, namely: (a) seating arrangements in public

service vehicles and the protection of passengers against the

weather; (b) prohibiting or restricting the use of audible

signals at certain times or in certain places; (c) prohibiting the

carrying of appliances likely to cause annoyance or danger;

(d)   the   periodical   testing   and   inspection   of   vehicles   by

prescribed authorities and fees to be charged for such test; (e)

the particulars other than registration marks to be exhibited

by vehicles and the manner in which they shall be exhibited;

and (f) the use of trailers with motor vehicles.

26.The aforementioned statutory provisions indicate that

there is a separation of the rule making powers of the Central

Government   and   the   State   Government,   with   the   subject

matters being delineated and demarcated and there being no

overlapping in regard to the same. The legislative intendment

with   regard   to   the   mutual   exclusion   of   the   rule   making

powers of the Central and the State Government being clear,

the matters falling under Sections 110 and 111  must be

construed in a manner so as to maintain the exclusivity, and,

a construction which may lead to an overlapping must be

eschewed.

27.Sub­section (1) of Section 111 makes it clear that the

rule making power of the State Government is only in respect

of matters other than matters specified in sub­section (1) of

Section 110. 

28.The   subject   matter   relating   to   body   building   and

specifications in respect thereof, safety provisions, standards

23

etc. having been provided under sub­section (1) of Section

110, which is within the domain of the rule making power of

the Central Government, by virtue of the exclusion clause

under sub­section (1) of Section 111, the said matter stands

excluded   from   the   rule   making   power   of   the   State

Government under Section 111.

29.Contention of learned counsel for the petitioner seeking

to dispute the applicability of Rule 125­C and in particular

sub­rule (4) thereof on the ground that the same is beyond

the rule making power of the Central Government under

Section 110, is thus untenable. 

30.The subject matter of Rule 125­C which is in respect of

the body building, testing and approval for body building of

the buses, having been held to be within the domain of the

rule making power of the Central Government under Section

110 (1), there can be no manner of doubt with regard to their

applicability in terms of the provisions contained thereunder

to all buses/sleeper coaches, including those which have been

registered by the petitioners herein.

31.In terms of the provisions contained under sub­rule (1)

of Rule 125­C  on and after the 1

st

 day of October, 2014, the

testing and approval for body building of new models of buses

with seating capacity of 13 or more passengers excluding

driver has to be in accordance with AIS: 052 (Revision 1)­

2008, as amended from time to time, for vehicles mentioned

therein, till the corresponding BIS specifications are notified

under the Bureau of Indian Standards Act, 1986.

32.The provisions under sub­rule (1) of Rule 125­C are to

be implemented in two phases as per the mandate of the first

proviso thereof. In the first phase, the provisions of AIS 052

24

(Rev.1)­2008   excluding   the   parameters   and   requirements

specified in Table­1 thereof, were made applicable on and

after 1

st

 day of January, 2017.  

33.Rule 126, as substituted with effect from 26.03.1993,

mandates that prototype of every motor vehicle  is to be

subject to test. 

34.Further,   sub­rule   (1)   of   Rule   47   mandates   that   an

application   for   registration   of   a   motor   vehicle   to   the

registering   authority   shall   be   accompanied   by   certain

specified documents including (self certification) in prescribed

Form 22­B  of compliance of the bus body built on a drive

away chassis by the bus body builder to the provisions of the

Code and practice for bus body design and approval AIS:052,

as amended from time to time, which is provided for under

clause (g) thereof. 

35.It is therefore seen that the prescription of standards

relating   to   testing   and   approval   for   body   building   of

buses/sleeper coaches, as provided under Rule 125­C of the

Rules, 1989 are applicable to all buses/sleeper coaches. These

standards   are   also   mandatory   and   an   application   for

registration   of a motor vehicle under Rule 47 (1) is to be

mandatorily accompanied by a self certification of compliance

of the bus body built on drive away chassis by the bus body

builder to the provisions of the Code and practice for bus

body design and approval AIS: 052 as amended from time to

time. 

36.The prescription of standards relating to testing and

approval for body building as prescribed under Rule 125­C

and the other provisions referred to above, relate to safety

standards and are of a mandatory nature with no exception or

25

deviation in respect thereof being contemplated. 

37.The circular dated 21.1.2020 issued by the Transport

Commissioner   U.P.   and   the   subsequent   circular   dated

14.2.2020 issued by the Additional Transport Commissioner

U.P. containing references to the aforementioned prescribed

standards under the statutory rules which are mandatorily

applicable to buses/sleeper coaches and the directions issued

for inspection of the motor vehicles to ensure compliance

thereof   as   a   condition   precedent   for   registration   of   the

vehicles   and   further   for   cancellation   of   the   certificate   of

fitness   in   cases   of   non­conformity   with   the   prescribed

standards, thus cannot be faulted with.

38.The notices dated 14.2.2020 issued to the petitioners by

the Assistant Regional Transport Officer, Gorakhpur directing

them to ensure conformity with the prescribed standards and

specifications   and   to   submit   their   vehicles   for   inspection

failing which the certificate of fitness issued to them would be

cancelled are of the consequential nature which have been

issued for ensuring compliance of the standards which are of

a mandatory nature, and therefore the validity of the notices

cannot be questioned. 

39.For all the aforestated reasons, the challenge raised by

the petitioners to the circulars dated 21.1.2020 and 14.2.2020

and   the   notices   also   of   the   date   14.2.2020   cannot   be

sustained. 

40.Considering the alternative submission made on behalf

of the petitioners and the prayer made for grant of some time

to comply with the circulars and response to the notice, the

petitioners are directed to submit their response to the notices

dated   14.2.2020   showing   compliance   of   the   directions

26

contained in the circulars dated 21.1.2020 and 14.2.2020

within a period of four weeks from date.

41.Subject to the aforesaid observations the writ petition is

dismissed.

Order Date :­ 24.02.2021

Pratima